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Non-Reportable IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1840 OF 2013

Ashok Kumar Aggarwal                                   …..Appellant                             

Versus  

CBI and Ors.  ..Respondents  

                    J U D G M E N T  

Dr. B.S. Chauhan, J.

In view of the judgment delivered in Criminal Appeal No. 1837  

of 2013 between the same parties, we do not consider it necessary to  

deal  separately  Criminal  Appeal  No.  1840 of  2013 and the appeal  

stands disposed of in terms of the judgment in Criminal Appeal No.  

1837 of 2013.  

.........................………………..J.                                                  (DR. B.S. CHAUHAN)

   ............. ………………………J.

                  (S.A. BOBDE) New Delhi, November 22, 2013